SUMITRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Respondent No. 5, Bamdeo Singh who is the landholder, died during the pendency of the writ applications. In CWJC No. 1024 of 2005, the sons of the landholder have been substituted. Since, there is no clash of interests between the heirs of respondent no. 5 and the petitioners, this Court exempts the petitioners from filing substitution petition. A stand has been taken on behalf of the heirs of respondent no. 5 that they have no objection in the matter. The writ application being CWJC No. 11448 of 2002 filed by respondent no. 5, was heard alongwith CWJC Nos. 12606 and 13302 of 2003, however, a separate order has been passed in CWJC No. 11448 of 2002.

(2.) These matters arise out of a land ceiling proceedings initiated against one Bamdeo Singh, numbered as 2 of 1992-93. It would be relevant to give the genealogical table, which is as follows:

(3.) The petitioners are the purchasers from Gopalji Singh and Laxmi Narayan Singh before the cut-off date i.e. 22.10.1959.